14. Proclamation to make return of lands to be issued. Publication of proclamation. -
Whenever the [Board of Revenue] [Words and figures inserted by Bengal Act 5 of 1915 in Eastern Bengal and Bengal Act 4 of 1910 in Western Bengal.] has ordered [under section 12] [Words substituted by Bengal Act 5 of 1915.] that a valuation or a re-valuation of any district or part of a district shall be made for the purposes of this Act, the Collector of the district shall cause a proclamation to be issued requiring every holder of an estate or tenure which is liable to pay an annual amount of revenue or an annual amount of rent exceeding one hundred rupees and every holder of a revenue-free estate or rent-free tenure the gross annual rental of which exceeds one hundred rupees, severally to lodge at the office of such Collector within one month a return of all lands comprised in his estate or tenure, in the form in Schedule A contained, giving the particulars in such form set forth.The Collector of the district shall cause such proclamation to be published by affixing a copy thereof in some conspicuous place in the office of such Collector, in every Civil Court, in every police-station, and in the office of every Sub-divisional Officer within the district, and in any other manner which the [Board of Revenue] [Words and figures inserted by Bengal Act 5 of 1915 in Eastern Bengal and Bengal Act 4 of 1910 in Western Bengal.] may from time to time direct.
